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Judgment
7 paragraphs · 167 wordsSabina, J
Petitioner has filed this petition under Article 226 of the Constitution of India, seeking his release on parole.
Learned counsel for the petitioner has submitted that the petitioner has undergone more than eight years of actual sentence and including remissions, petitioner had undergone about ten and half years of sentence. The jail conduct of the petitioner is satisfactory.
Learned State counsel on the other hand has opposed the petition.
As per instructions placed on record by the learned State counsel, the jail conduct of the petitioner is satisfactory and he has undergone more than ten and half years of sentence including remissions. The custody certificate placed on record by the learned State counsel does not show that the petitioner is involved in any other criminal case.
Keeping in view the above mentioned facts, the petition is allowed. Petitioner be released on parole for six weeks, subject to the satisfaction of respondent No.4.
Pending applications, if any, also stand disposed of.